COURT ARCHIVE

Uttarakhand High Court judgments, 2003

231 judgments · page 9 of 12

High Courts25 Aug 2003Allowed

Bharat Bhusan Vs G.B. Pant University of Agriculture and Technology and Another

Uttarakhand High Court · AIR 2005 Utt 12

Constitution of India, 1950 — Article 14Govind Ballabh Pant University of Agriculture and Technology for Admission, Enrolment and Continuance of Students Regulations — Regulation 44, 46Uttar Pradesh Krishi Evam Prodyogik Vishavidyalaya Adhiniyam, 1958 — Section 30

High Courts22 Aug 2003Allowed

Jahid Hussain and Others Vs Additional Chief Revenue Commissioner and Others

Uttarakhand High Court · (2003) 08 UK CK 0023

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 161, 229B

High Courts22 Aug 2003

Keshi Hotels Pvt. Ltd. and Another Vs Mussorie Dehradun Development Authority and Another

Uttarakhand High Court · AIR 2004 Utt 41 : (2004) 1 UC 353

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Planning and Development Act, 1973 — Section 15

High Courts22 Aug 2003

Girish Chandra Vs State of Uttrakhand

Uttarakhand High Court · (2003) 2 UC 1378

Arms Act, 1959 — Section 25

High Courts21 Aug 2003Dismissed

Shamsher Bahadur Vs State of Uttrakhand

Uttarakhand High Court · (2003) CriLJ 4797 : (2003) 1 UD 657

Penal Code, 1860 (IPC) — Section 376

High Courts21 Aug 2003Allowed

Jabar Singh and Others Vs Presiding Officer, Labour Court and Others

Uttarakhand High Court · (2003) 08 UK CK 0013

Factories Act, 1948 — Section 2, 2(1), 4KIndustrial Disputes (Amendment) Act, 1953 — Section 3Industrial Disputes (Amendment) Ordinance, 1953 — Ordinance 5

High Courts21 Aug 2003

Bhopal Singh Jalal Vs The Managing Director and Others

Uttarakhand High Court · (2004) 1 UC 139

Constitution of India, 1950 — Article 226

High Courts21 Aug 2003Allowed

The Mahalaxmi Sugar Mills and Another Vs Deputy Labour Commissioner and Others

Uttarakhand High Court · (2003) 08 UK CK 0003

Penal Code, 1860 (IPC) — Section 147, 148, 323, 436, 438Uttar Pradesh Industrial Disputes Act, 1947 — Section 4Uttar Pradesh Industrial Peace (Timely Payment of Wages) Act, 1978 — Section 3, 3(1), 3(2), 4, 5

High Courts11 Aug 2003

State of U.P. and Others Vs Bipin Chandra Bhagat and Another

Uttarakhand High Court · (2003) 08 UK CK 0015

Constitution of India, 1950 — Article 226Uttar Pradesh Subordinate Offices Ministerial Staff (Direct Recruitment) Rules, 1985 — Rule 17, 6

High Courts11 Aug 2003Dismissed

Kali Ram and Others Vs Addl. District Judge, Hardwar and Others

Uttarakhand High Court · (2005) 3 UC 1546

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226, 227

High Courts08 Aug 2003Allowed

Kumaun Plaza Pvt. Ltd. and another Vs Dr. Arvind Sharma and another

Uttarakhand High Court · (2005) 1 UC 429

Transfer of Property Act, 1882 — Section 111(g), 114A, 53A, 54

High Courts08 Aug 2003Dismissed

Kumaun Plaza Pvt. Ltd. and Another Vs Dr. Arvind Sharma and Another

Uttarakhand High Court · (2005) 1 UC 429

Provincial Small Cause Courts Act, 1887 — Section 25Registration Act, 1908 — Section 17(1)Transfer of Property Act, 1882 — Section 106, 106, 108, 111, 114

High Courts06 Aug 2003

Commissioner of Central Excise, Meerut Vs M/s Rishabh Valveleen (P) Ltd., Haridwar

Uttarakhand High Court · (2004) 1 UC 640

Central Excises and Salt Act, 1944 — Section 35H

High Courts06 Aug 2003

T.K. Rangarajan Vs Govt. of Tamil Nadu and Others

Uttarakhand High Court · (2003) 08 UK CK 0011

Constitution of India, 1950 — Article 136, 19(1), 226, 227, 32Essential Services Maintenance Ordinance, 1960 — Section 3, 4, 5, 7

High Courts05 Aug 2003Dismissed

Dr. Shailendra Kumar Vs Sri Alok Kumar Jain and Others

Uttarakhand High Court · (2003) 08 UK CK 0021

Uttar Pradesh Reorganisation Act, 2000 — Section 2, 73, 75, 75(1)

High Courts05 Aug 2003Dismissed

Dr. Jagmohan Sharma Vs State of Uttaranchal and Others

Uttarakhand High Court · (2003) 08 UK CK 0010

High Courts05 Aug 2003Dismissed

Vinay Kishore Pharasi Vs The Presiding Officer, Labour Court and Another

Uttarakhand High Court · (2003) 08 UK CK 0005

Industrial Disputes Act, 1947 — Section 11, 11A, 6

High Courts01 Aug 2003Dismissed

Km. I. Gupta Vs District Judge and Others

Uttarakhand High Court · AIR 2004 Utt 16 : (2004) 1 AWC 924 : (2003) 1 UD 667

Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 226

High Courts01 Aug 2003Dismissed

Ishwar Singh and Others Vs State of Uttaranchal and Others

Uttarakhand High Court · (2003) 08 UK CK 0014

Constitution of India, 1950 — Article 311, 311(2)

High Courts31 Jul 2003Allowed

V.K. Gupta (Dr.) Vs Principal Judge, Family Court and Another

Uttarakhand High Court · (2004) 2 DMC 767 : (2004) 1 UC 679

Hindu Marriage Act, 1955 — Section 13